Section 2(b) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(b)"park" means a piece of land on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and the whole or the remainder of which is laid out as a garden with trees plants or flower-beds or as a lawn or as a meadow and maintained as a place for the resort of the public for recreation, air or light;
